S.Varshini vs The President And Chairman on 6 June, 2018

[Cites 1, Cited by 0]

Madras High Court

S.Varshini vs The President And Chairman on 6 June, 2018

Bench: S.Vaidyanathan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  06.06.2018

CORAM : 

THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN

W.P.No.3364 of 2018
and W.M.P.Nos.4118 to 4120 of 2018


S.Varshini								... Petitioner

Vs.


1.The President and Chairman,
   Saveetha Engineering College,
   Saveetha Nagar,
   Thandalam-602 105.

2.The Principal and Member Secretary,
   Saveetha Engineering College,
   Savitha Nagar,
   Thandalam-602 105.

3.The Assistant Professor and Head of 
   the Department,
   Department of Civil Engineering,
   Saveetha Engineering College,
   Saveetha Nagar,
   Thandalam-602 015.

4.The Associate Professor and
   Management Incharge, 
   Department of ECE,
   Saveetha Engineering College,
   Saveetha Nagar,
   Thandalam-602 105.

5.The Accountant,
   Accounts Department,
   Saveetha Engineering College,
   Saveetha Nagar,
   Thandalam-602 105.

6.The Controller of Examination,
   Anna University,
   Chennai-600 025.	         					 ... Respondents


   
Prayer: Writ petition filed under Article 226 of the Constitution of India for issuance of Writ of Certiorari to call for the records pertaining to the issue of the suspension order dated 29.01.2018 in Circular No.2017-2018/112 duly issued by the Principal, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 105, the 2nd respondent herein and quash the same. 

		For Petitioner	   : 	Mr.D.Ashok Kumar

		For Respondents 	   : 	Mr.S.Saravanan (for RR1 to 5)
 			       			Mr.M.Vijayakumar  (for R6)
                         	                            

O R D E R

This writ petition has been filed seeking to call for the records pertaining to the issue of the suspension order dated 29.01.2018 in Circular No.2017-2018/112 duly issued by the Principal, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 105, the 2nd respondent herein and quash the same.

2.When the matter was taken up for consideration, it is represented by the learned counsel for the respondents 1 to 5 that the suspension order has been revoked and the petitioner is permitted to write the examinations and hence the prayer sought for in this writ petition has become infructuous.

3.The learned counsel for the petitioner expressed his grievance that the conduct certificate issued by the respondents needs to be changed wherein it has been mentioned as 'Satisfactory' considering the future of the student.

4.In view of the submission made by the learned counsel for the respondents, this writ petition is dismissed as infructuous. However, it is open to the petitioner to approach the respondents with regard to the change in the conduct certificate, who can consider the same considering the future of the student. No costs. Consequently, connected miscellaneous petition is also closed.

06.06.2018 Index: Yes/ No Internet:Yes/No rm S.VAIDYANATHAN,J.

rm To

1.The President and Chairman, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 105.

2.The Principal and Member Secretary, Saveetha Engineering College, Savitha Nagar, Thandalam-602 105.

3.The Assistant Professor and Head of the Department, Department of Civil Engineering, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 015.

4.The Associate Professor and Management Incharge, Department of ECE, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 105.

5.The Accountant, Accounts Department, Saveetha Engineering College, Saveetha Nagar, Thandalam-602 105.

6.The Controller of Examination, Anna University, Chennai-600 025.

W.P.No.3364 of 2018

and W.M.P.Nos.4118 to 4120 of 2018 06.06.2018

Unlock Advanced Research with PRISMAI

Madras High Court